Section 4(8) in The Jaipur Development Authority Act, 1982
(8)The term of the non-official members of the Authority nominated under [clause (xiii)] [Substituted by Rajasthan 15 of 1989 [18-7-88].] of sub-section (1) shall be for a period of [two years] [Substituted by Rajasthan 15 of 1989 [18-7-88].]:Provided that in the event of the office of any aforesaid member becoming vacant by reason of death, removal, resignation or otherwise, the vacancy shall be filled up by fresh nomination according to the provisions of [clause (xiii)] [Substituted by Rajasthan 15 of 1989 [18-7-88].] of sub-section (1).
